M/S. Apollo Meters Pvt Ltd vs M/S. Thiruvenkata Konar Company
2021 Latest Caselaw 17779 Mad

                                                                              C.S.No.483 of 2003

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 31.08.2021

                                                       CORAM

                               THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                                  C.S.No.483 of 2003


                     M/s. Apollo Meters Pvt Ltd,
                     Represented by its Managing Director,
                     Mr. Mohammed Ismail Mohammed Gany,
                     24, Ranganathan Street,
                     Hasti Tower, 1st Floor,
                     A-Flat, T.Nagar,
                     Chennai – 600 017.                                         ...Plaintiff

                                                          Vs.

                     M/s. Thiruvenkata Konar Company,
                     93, Bazar Street,
                     Periyakulam,
                     Theni District.                                           ...Defendant


                     PRAYER: Plaint filed under Order IV Rule 1 of the Original Side

                     Rules and Order VII Rule 1 of the Code of Civil Procedure and Section

                     55 of Copyrights Act, 1957 praying for a judgment and decree:

                               (a) Granting a permanent injunction restraining the defendant by
                     themselves, their servants, agents or any one claiming through them from


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                                                                                    C.S.No.483 of 2003

                     manufacturing, selling, offering for sale, directly or indirectly dealing in
                     'Flow Control Valve' device made on the basis of dismantling the
                     plaintiff's invented 'Flow Control Valve' and made out of working
                     drawings from the sketches of such dismantled product which amounted
                     to infringement of plaintiff's Engineering Drawings of their 'Flow
                     Control Valve' device made therefrom.
                               (b) Directing the defendant to surrender to the plaintiff all the
                     unused pirated 'Flow Control Valve' device together with dies and blocks
                     for the purpose of manufacturing the same for destruction and
                               (c) directing the defendant to pay the plaintiff the costs of the suit.
                                     For Plaintiff        : No appearance
                                     For Defendant        : Mr.R.Subramanian
                                                          ********
                                                     JUDGMENT

Mr.N.R.Srinath, learned Counsel appearing for the plaintiff would

submit that they have returned the papers long back. No new counsel has

been engaged.

2. Hence, the suit is dismissed for non-prosecution. No costs.

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                     Index      : No
                     Internet   : Yes
                     Non-Speaking order

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List of the witnesses examined on the side of the plaintiff: Nil List of Exhibits marked on the side of the plaintiff : Nil List of the witnesses examined on the side of the defendant: Nil List of Exhibits marked on the side of the defendant: Nil

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R.SUBRAMANIAN, J.

ep/dsa

C.S.No.483 of 2003

31.08.2021

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